SHRI KRISHAN LAL,SAMANA vs. ITO, WARD, SAMANA

The present appeal has been preferred by the assessee against the order dated 09.01.2019 of the Commissioner of Income Tax (Appeals), Patiala.

At the outset, Ld. Counsel for the assessee has submitted that since the assessee has opted for 'Vivad Se Vishwas Scheme' and, therefore, he intends to withdraw the present appeal. A separate application dated 18.08.2020 for withdrawal of the appeal has been submitted by the ld. Counsel for the ITA -376/CHD/2019 A.Y. 2015-16 Page 2 of 2 assessee. The ld. DR has no objection for the said withdrawal.